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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in Tamil Nadu Non-Trading Companies Rules, 1981

(1)For the purpose of clause (a) of sub-section (1-A) of section 108, the prescribed authority shall be Registrar, or such other authority as the Government may, from time to time, appoint in that behalf by notification.